AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 79 wordsShivashankar Amarannavar, J
1.
None appears for the appellant. Even none appeared for the appellant on 13.06.2024. On 13.06.2024 this Court even in the absence of learned counsel for appellant granted two weeks time for furnishing correct address of the respondent. Inspite of granting time, correct address of the respondent is not furnished. Today also learned counsel for appellant is not present. It appears that appellant is not interested in prosecuting the appeal. Hence, appeal is dismissed for non-prosecution.